Madras High Court
K.Mohan vs The Registrar Of Cooperative Societies on 11 March, 2026
Author: P.T.Asha
Bench: P.T. Asha
WP No. 9324 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11-03-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 9324 of 2026
K.Mohan
S/o.Kuppusamy,
Kasikadu, Veppamarathupatti,
Morasappatti Post,
Salem District.
..Petitioner(s)
Vs
1. The Registrar of Cooperative Societies
Natarajan Maligai, EVR High Road,
Kilpauk, Chennai- 600 010.
2. The Joint Registrar of Cooperative Societies
Salem, Salem District.
3. The Deputy Registrar of Cooperative Societies
Sangagiri, Salem District.
4. S.877, Vellarivelli Primary Agricultural
Co- Operative Credit Society Ltd.,
Rep. by its Administrator,
Vellarivelli, Edappadi Taluk,
Salem District.
..Respondent(s)
PRAYER: Writ Petition has been filed under Article 226 of Constitution of
India praying to issue a writ of mandamus directing the 1st respondent to
dispose the statutory revision filed by the petitioner U/s. 153 of Tamil Nadu
Cooperative Societies Act on 28.07.2025.
For Petitioner(s): Ms.R.Hemalatha
For Respondent(s): Mr.R.V.Dinesh Kumar, AGP For R1-3
Mr.N.R.R.Arun Natarajan, SGP for R4
__________
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WP No. 9324 of 2026
ORDER
The petition has been filed directing the 1st respondent to dispose the statutory revision filed by the petitioner U/s. 153 of Tamil Nadu Cooperative Societies Act on 28.07.2025.
2.It is the case of the petitioner that he joined as Salesman in the 3 rd respondent society and subsequently, working as Secretary from 01.02.2013 in the 3rd respondent society. While so, an enquiry was conducted under Section 81 of the Co-operative Societies Act, 1983, against the petitioner for misappropriation, as a result of which, he was terminated from service on 26.09.2024.
3.The petitioner, aggrieved by the same, approached this Court by filing writ petitions in W.P.No.10479 of 2025. This Court, by an order dated 27.03.2025 directed the petitioner to seek an alternative remedy. Hence, the petitioner challenged the termination order by filing a revision on 28.07.2025 before the first respondent under Section 153 of Tamil Nadu Co-operative Societies Act, 1983. Since, there is no response till date, the aggrieved petitioner is before this Court.
4.Heard the learned counsel on either side and perused the materials __________ Page2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 03:43:18 pm ) WP No. 9324 of 2026 available on record.
5. Considering the relief now sought for by the learned counsel for the petitioner, this Court, without going into the merits of the case, directs the first respondent to consider the petitioner's statutory revision on merits and in accordance with law and to pass appropriate orders, within a period of four weeks from the date of receipt of a copy of this order.
Accordingly, the writ petition is disposed of. No costs.
11-03-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No ssa __________ Page3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 03:43:18 pm ) WP No. 9324 of 2026 P.T.ASHA, J.
ssa TO
1.The Registrar of Cooperative Societies Natarajan Maligai, EVR High Road, Kilpauk, Chennai- 600 010.
2.The Joint Registrar of Cooperative Societies Salem, Salem District.
3.The Deputy Registrar of Cooperative Societies Sangagiri, Salem District.
4.Administrator, S.877, Vellarivelli Primary Agricultural Co- Operative Credit Society Ltd., Vellarivelli, Edappadi Taluk, Salem District.
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